Gopal Singh Kanwar vs State Of Chhattisgarh 91 Wps/1443/2019 ... on 8 March, 2019

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Chattisgarh High Court

Gopal Singh Kanwar vs State Of Chhattisgarh 91 Wps/1443/2019 ... on 8 March, 2019

Bench: P. Sam Koshy

                                               1


                                                                                     NAFR
                    HIGH COURT OF CHHATTISGARH AT BILASPUR
                                       WPS No. 1610 of 2019
             Gopal Singh Kanwar S/o Samar Singh Aged About 45 Years Posted At
             Government Primary School Salora (Ka), Block Katghora, District - Korba
             Chhattisgarh., District : Korba, Chhattisgarh
                                                                           ---- Petitioner
                                             Versus

        1. State Of Chhattisgarh Through Secretary, Panchayat And Rural
             Development Department, Mantralaya Mahanadi Bhawan, Atal Nagar
             Raipur, District - Raipur Chhattisgarh., District : Raipur, Chhattisgarh

        2. Chief Executive Officer Janpad Panchayat Katghora, District - Korba
             Chhattisgarh., District : Korba, Chhattisgarh

        3. Block Education Officer Janpad Panchayat Katghora, District - Korba
             Chhattisgarh., District : Korba, Chhattisgarh
                                                                         ---- Respondents

For Petitioner : Mr. Basant Kaiwartya, Advocate For State : Mr. Rahul Mishra, Dy. GA Hon'ble Shri Justice P. Sam Koshy Order on Board 08/03/2019

1. The grievance of the petitioner is non granting of Kramonnati/Time Bound Pay Scale on their completion of 10 years of service on the same post. The petitioner has relied upon the circular dated 02.11.2011.

2. The State counsel, at the outset, makes a submission that the circular of 2011 has already been withdrawn by the State Govt. and the State has subsequently issued another circular dated 14.11.2014 in this regard.

3. Given the aforesaid submissions made by the either side and taking into consideration the fact that the petitioner from the date of appointment i.e. 1998 till date have completed more than 20 years of service on the same 2 post, let the petitioners make a suitable fresh representation to the respondent No.2 and on receipt of said representation, the respondent No.2 in turn shall take into consideration the prevalent circulars/orders of the State Govt. so far as grant of benefit of Kramonnati/Time Bound Pay Scale whichever is applicable and decide the representation as expeditiously as possible preferably within a period of three months from the date of receipt of representation.

4. The writ petition accordingly stands disposed of.

Sd/-

(P. Sam Koshy) Judge Rohit

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